SITA GOUDA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, Smt. Sita Gouda, W/o. Late Basu Gouda has filed the present writ petition seeking to challenge the inaction of the opposite parties 3 and 4, i.e., Administrative Officer and Assistant Administrative Officer of Calcutta Dock Labour Board in not taking any action on the petitioner's application for grant of family pension.

(2.) IT is averred in the writ application that the husband of the petitioner, namely, Late Basu Gouda @ Basudev Gouda, who was an employee of opposite party No. 2, after attaining the age of superannuation, had retired from service w.e.f. 1.5.1992 and thereafter, passed away on 17.12.1996.

(3.) IT is averred in the writ application that the petitioner submitted an application alongwith required documents for grant of family pension which was received by the Establishment Section of opposite party No. 2 on 28.6.1997 and thereafter, despite several reminders made by the petitioner to opposite parties 3 and 4, there has been complete inaction on the part of the opposite parties for releasing family pension in favour of the petitioner in terms of the aforesaid Circular.